M.Katju, J. - (1.)This writ petition has been filed for quashing the impugned order dated 10.8.2001 Annexure-1 to the writ petition and for a mandamus directing the respondent to add the earlier service of the petitioner rendered in Awadhesh Pratap Singh University, Rewa to the present service of the petitioner in Kulbhaskar Ashram Degree College, Allahabad.
(2.)In this case, on 10.5.2002, learned standing counsel was granted one month's time to file counter-affidavit but as yet no counter-affidavit has been filed. We, therefore, treat the allegations in the writ petition to be correct.
(3.)We have heard learned counsel for the petitioner and learned standing counsel.